Section 20 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
20. Code of conduct.
- A member, while speaking, shall not -(i)comment on any matter on which a judicial decision is pending;(ii)make a personal charge against any member;(iii)use offensive language about the conduct or proceeding of the Parliament, or of the Legislature of any state, or of an Parishad;(iv)reflect upon the conduct of the President of India or any Governor of a State or any Court of law in the exercise of its judicial function;(v)utter defamatory words;(vi)use his right of speech for the purpose of obstructing the business of the Parishad; or(vii)comment on the functioning of the State Election Commissioner.
